AKHLAQUE AHMAD KHAN Vs. JAMIA MILLIA ISLAMIA

JUDGEMENT

(1.) THE petitioner by this writ petition, instituted in the year 2008, seeks (i) quashing of the order dated 8th June, 2001 of the Vice Chancellor of the respondent University rusticating the petitioner from the University; (ii) direction to the respondent University to allow the petitioner to appear in the examination of two papers/subjects in which he had received compartment and in the viva voce exam which he had not taken, of the final (IIIrd) year of Course of Diploma in Mechanical Engineering, and to so allow the petitioner to complete the said course.

(2.) THE petitioner after clearing his class 12th examination in the year 1999 joined the three year course of Diploma in Mechanical Engineering in the respondent University. The petitioner completed three years of his course. However, just before the final (3rd year) examination of the said course, the petitioner was accused in an FIR dated 4th May, 2001 of offences under Sections 307/34 of the Indian Penal Code, 1860 and owing whereto he was, vide order dated 9th May, 2001 of the University, suspended with immediate effect from the University and debarred from participating in any of the then oncoming annual examination and from entering the Campus of the University.

(3.) THE FIR aforesaid against the petitioner was preceded by an FIR at the instance of the petitioner against the complainant aforesaid.